FA/24/2021
2025 Latest Caselaw 2348 UK

Uttarakhand High Court

FA/24/2021 on 11 March, 2025

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

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                                         FA No.24 of 2021
                                         Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Parikshit Srivastava, learned counsel for applicant/appellant.

2. Mr. Rakshit Joshi, learned Counsel for the respondent.

3. Heard on the Misc. Application (MCC/2/2024) moved on behalf of appellant.

4. This appeal was allowed vide judgment dated 26.09.2024 and the judgment and order dated 04.03.2021 passed by the Principal Judge, Family Court, Kashipur, District Udham Singh Nagar was set aside.

5. Today the matter is listed on above-numbered application. According to the applicant, inadvertently, in paragraph no.4 of the judgment passed by this Court, date of solemnization of marriage and date since when the parties are living separately has been mentioned incorrectly. According to the appellant, parties were married on 24.02.2011, however, in the said paragraph, the year of their marriage is mentioned as '2019'. Similarly, the month since when the parties are living separately is April, 2013, however, the same has wrongly been mentioned as '2019'. Hence, these facts need to be corrected.

6. Mr. Rakshit Joshi, learned Counsel appearing for the respondent has no objection if the prayer for correction is allowed.

7. For the reasons indicated hereinabove, application (MCC/2/2024) seeking correction is allowed. Paragraph no.4 of the judgment dated 26.09.2024 passed by this Court is corrected to the following extent only: -

"A. The marriage of the parties was solemnized on 24.02.2011; and

B. Both the parties are living separately since April, 2013."

8. Office to do the needful.

(Pankaj Purohit, J (Manoj Kumar Tiwari, J.) 11.03.2025 Rdang